Jsw Steel Ltd vs Paras Das Jain And Sons And 2 Ors
2022 Latest Caselaw 3014 Bom

                                                                 P1-SJ3-22INSS1360-19.DOC

                                                                                   Santosh
                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  ORDINARY ORIGINAL CIVIL JURISDICTION


                                 SUMMONS FOR JUDGMENT NO. 3 OF 2022
                                                IN
                                    SUMMARY SUIT NO. 1360 OF 2019

                      JSW Steel Ltd.                                       ...Applicant/
                                                                                Plaintiff
                                           Versus
                      Paras Das Jain & ors.                                ...Defendants

SANTOSH
SUBHASH
                      Mr. Vijayendra Purohit, i/b M/s. Manilal Kher Ambalal & Co.,
KULKARNI                    for the Applicant/Plaintiff.
                      Mr. Zaman Ali, for the Defendants.
Digitally signed by
SANTOSH
SUBHASH
KULKARNI
Date: 2022.03.29
10:47:15 +0530



                                                  CORAM:     N. J. JAMADAR, J.

                                                  DATED :    28th MARCH, 2022
                      PC:-

1. Not on board. Mentioned. Taken on board.

2. Heard the learned Counsels for the parties.

3. The learned Counsel for the plaintiff seeks liberty to

tender affidavit-in-rejoinder.

Affidavit-in-rejoinder is taken on record.

4. Copy of affidavit-in-rejoinder is served to the learned

Counsel for the defendants.

5. Summons for Judgment be listed for hearing on 21 st April,

2022.

[N. J. JAMADAR, J.]